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Judgment
10 paragraphs · 224 wordsMajority of the appellants have filed the affidavits stating that they do not accept the settlement scheme and wish to argue the matter on merits.
Some of the counsels stated that they have yet to receive the instructions from their clients.
In the light of the aforesaid, matters are adjourned. We direct all the appellants to file scanned copies of the memo of appeal along with other
affidavits within two weeks from today. The matters would be listed for admission and for final disposal on September 17, 2020.
We also direct all the parties to approach the Registrar of this Tribunal 48 hours before the date fixed in order to find out as to whether the present
appeal would heard through video conference or through physical hearing depending on the prevailing situation.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the Presiding Officer on behalf
of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed
copy sent by fax and/or email.